AKBAR MIAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) All these three appeals arise out of the same impugned Judgment and as such they have been heard together, and are being disposed of by this common Judgment.

(2.) Heard learned counsels for the appellants, learned counsel for the State and also the counsel for the informant.

(3.) The appellants are aggrieved by the impugned Judgment of conviction dated 29.08.2005 and Order of sentence dated 31.08.2005, passed by the learned Additional Sessions Judge, Fast Track Court No.VIII, Hazaribagh, in S.T.No.340 of 1989, whereby the appellant Sadik Mian has been found guilty and convicted for the offences under Section 302 of the Indian Penal Code, and Section 27 of the Arms Act, whereas the other appellants have been found guilty and convicted for the offence under Sections 302 / 149 of the Indian Penal Code. Upon hearing on the point of sentence, the appellant Sadik Mian has been sentenced to undergo rigorous imprisonment for life, with a file of Rs.500/-, for the offence under Section 302 of the Indian Penal Code, and rigorous imprisonment for three years for the offence under Section 27 of the Arms Act, whereas other appellants were sentenced to undergo rigorous imprisonment for life and a fine of Rs.500/- each, for the offence under Sections 302 / 149 of the Indian Penal Code. Both the sentences of the appellant Sadik Mian were directed to run concurrently.